Section 26 in The Chota Nagpur Rural Police Act, 1914
26. Proprietors and tenure-holders entitled to receive rent for land held by patrol in lien of or in addition to, his salary.
(1)When any land is held under any proprietor or tenure-holder by any road patrol in lieu of or in addition to, his salary, for the protection of any road or pass, the proprietor or tenure-holder who is responsible for the protection of such road or pass, shall, if assessed under Section 23, be entitled to receive rent for such land at the same rate as is paid for similar 'raiyatwari' land in the vicinity.(2)The Deputy Commissioner shall send to each such proprietor or tenure-holder an order in the form prescribed under Section 37, specifying the land for which he is entitled to receive rent at the said rate.
